Section 9(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)Where an amendment is registered under this rule or deemed to have been registered under sub-section (6) of section 11, the Registrar shall issue a certificate of registration in Form No. 14 to-(i)the society (two copies);(ii)the financing bank;(iii)the federal society in which the society is a member or eligible to become a member;(iv)the District Co-operative Union or the Tamil Nadu Co-operative Union in which the society is deemed to be a member;(v)the Regional Officer, if any, who is the next higher authority to the registering authority;(vi)the Registrar for the State; and(vii)the District Co-operative Audit Officer concerned.
